KULVEER KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) SUDHIR MITTAL , J. (Oral) 1. The petitioner is a minor aged 16 years. She has been adopted by Satpal Singh and his wife Paramjeet Kaur. The adoption is evidenced by a registered adoption deed dtd. 17/9/2019. Thereafter, application dtd. 9/9/2020 was moved for correction of the Passport so as to include the names of the adoptive parents. The said application had been rejected .

(2.) Learned counsel for the petitioner has submitted that the petitioner was adopted because the biological parents were not financially sound. The biological father of the petitioner is the brother of the adoptive mother and on account of this close relationship, the adoption was done. The registered adoption deed has not been challenged by anyone till date.

(3.) The biological parents have also filed an affidavit that they have no objection to incorporation of the names of the adoptive parents in the Passport, yet, the correction is not being made. Reliance is placed upon judgment dtd. 12/10/2015 passed in CWP No.13290 of 2015 Mukhtiar Singh Vs. Union of India and others.